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SC: Valid Auction Can’t be Cancelled on Mere Expectation of Fetching Higher Price - (08 Sep 2023)

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Supreme Court has held that while the highest bidder has no indefeasible right to demand acceptance of his bid, mere expectation of the Liquidator that a still higher price may be obtained can be no good ground to cancel an otherwise valid auction and go for another round of auction.

Tags : SUPREME COURT   AUCTION   LIQUIDATOR   HIGHER PRICE  

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